High Courts27 Jul 2026Dismissed
Shama Praveen @ Shama Parveen Vs Chandan Kumar Yadav
Jharkhand High Court · (2026) 07 JH CK 0268
Special Marriage Act, 1954-Section 27(d), 28
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 27 of 1,511
High Courts27 Jul 2026Allowed
Shamiya Sarwar Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0269
B.N.S.S., 2023-Section 528, 144Protection of Women from Domestic Violence Act, 2005-Section 26, 21, 23, 19, 18, 20, 22Provincial Small Cause Courts Act-Section 26
High Courts27 Jul 2026Allowed
Geeta Devi @ Gita Devi @ Gita Singh Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0270
Code of Criminal Procedure-Section 482, 320IPC-Sections 420, 406, 506, 34Prevention of Corruption Act
High Courts11 Jun 2026Allowed
Ashish Tirkey Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0612
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 216, 218, 228Indian Penal Code, 1860- Section 323, 376(2)(n), 417, 504, 506
High Courts10 Jun 2026Dismissed
Ajit Bhuiyan, son of Akhileshwar Bhuiyan Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0614
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section Section 366, 366(A), 376
High Courts10 Jun 2026Allowed
Satyendra Koeri, son of Late Janki Mahato Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0613
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 323, 341, 504Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3, 4
High Courts10 Jun 2026Allowed
Rehan Ansari, Son Of Samsuddin Ansari Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0611
Indian Penal Code, 1860- Section 147, 149, 323, 337, 341, 376, 379, 448, 504
High Courts10 Jun 2026Dismissed
Sukhram Lohra son of Bandhan Lohra Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0610
Indian Penal Code, 1860- Section 34, 307, 323, 325, 341, 342, 344, 452, 506PROBATION OF OFFENDERS ACT, 1958- Section 4
High Courts10 Jun 2026Dismissed
Gomeya Barjo, son of Late Gono Barjo Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0609
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 20(b), 22, 50
High Courts10 Jun 2026Allowed
Kamal Mandal, Son of Late Jaleshwar Mandal Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0608
Indian Penal Code, 1860- Section 376
High Courts10 Jun 2026Dismissed
Ranjeet Hembrum, son of Munshi Ram Hembrum Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0607
Indian Penal Code, 1860- Section 34, 359, 361, 363, 366, 366(A), 376, 376(1)
High Courts10 Jun 2026Allowed
Lalit Kumar Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0606
Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Sections 420, 467, 468, 471
High Courts10 Jun 2026Allowed
Nusrat Sultana Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0605
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482
High Courts10 Jun 2026Allowed
Ashutosh Tiwary Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0604
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 84, 528, 531Code of Criminal Procedure, 1973- Section 82
High Courts10 Jun 2026Dismissed
Binit Kumar Singh @ Vinit Singh @ Vinit Kumar Singh, Son Of Late Nirmal Singh Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0603
Bharatiya Nyaya Sanhita, 2023- Section 61(2), 80, 351(2), 352Dowry Prohibition Act, 1961- Section 3, 4Arms Act, 1959- Section 27
High Courts10 Jun 2026Dismissed
Neha Kumari Vs Vijay Anand son Of Arjun Modi
Jharkhand High Court · (2026) 06 JH CK 0602
Constitution of India, 1950- Article 227Family Courts Act, 1984- Section 10(3), 14
High Courts10 Jun 2026Disposed Of
Sharan Srivastava @ Raju Srivastava Vs State Of Jharkhand
Jharkhand High Court · (2026) 06 JH CK 0601
Negotiable Instrument Act, 1881- Section 138, 138(c), 142, 142(b)
High Courts03 Feb 2026Dismissed
Deepak Kumar Singh Vs Sunita Devi
Jharkhand High Court · (2026) 02 JH CK 1824
Hindu Marriage Act, 1955- Section 13, 13(1)(ia), 13(1)(ii), 23(1)(a)Family Courts Act, 1984- Section 19(1)
High Courts03 Feb 2026Dismissed
State Of Jharkhand, through its Chief Secretary Vs Baldeo Singh
Jharkhand High Court · (2026) 02 JH CK 1823
Code of Civil Procedure, 1908- Section 100